Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 69 in The Delhi Land Revenue Act, 1954

69. Powers of Appellate Court.

– (1) The appellate Court may either admit or summarily reject the appeal.
(2)If it admits the appeal, it may
(a)reverse, vary or confirm the order appealed against; or
(b)Direct such further investigation to be made or such additional evidence to be taken as it may think necessary; or
(c)Itself takes such additional evidence; or
(d)Remand the case for disposal with such directions as it thinks fit.